Kishor Bheel @ Lalla S/O Shri Puran ... vs State Of Rajasthan
2021 Latest Caselaw 730 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                                15272/2020

Kishor Bheel @ Lalla S/o Shri Puran Mal, Aged About 19 Years,
Resident Of Bheel Basti, Shiv Colony, Kundan Nagar Ajmer, Police
Station Alwar Gate District Ajmer (Presently Accused Confined In
Central Jail Ajmer)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent

For Petitioner(s) : Mr. Rajendra Singh Tanwar For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 243/2020 was registered at Police Station Alwar

Gate, Ajmer for offence under Sections 363, 342 of I.P.C.

3. It is contended by counsel for the petitioner that prosecutrix

has turned hostile in her Court statement.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

(2 of 2) [CRLMB-15272/2020]

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /29

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